LAISHRAM (O) BINODINI DEVI Vs. STATE OF MANIPUR-REPRESENTED BY THE COMMISSIONER/SECRETARY

JUDGEMENT

(1.) HEARD Mr. Babloo, learned counsel appearing for the petitioner, Mr. Jagat, learned G.a. appearing for the respondents - 1, 2 and 3 as well as Mr. C. Komol, learned CGSC appearing for the respondent No.4.

(2.) ONLY the gist of the facts sufficient for deciding the matter in issue in the present writ petition is noted; the petitioner's son(Late) L. Dhananjoy Singh was, during his life time, serving as Jugali on regular basis in the Electricity Department, Manipur. After serving more than 26 years, the petitioner's son (Late) L. Dhananjoy Singh died in harness on 08.2.2004. After the death of petitioner's son, the petitioner submitted an application dated 05.03.2004 to the respondent No.3 for payment of service benefits and family pension to her.

(3.) THE petitioner had earlier approached this Court by filing writ petition, i.e. WP(C) No. 1139 of 2005 against the State respondents and said Smt. N. Bijenti Devi ( daughter in -law of the petitioner) for a direction to the State respondents to release family pension and other retrial benefits of her late Son, L.Dhananjoy Singh, to the petitioner. The said Writ petition, i.e. WP(C) No. 1139 of 2005 was finally disposed of on arriving at an amicable settlement between the parties. The terms of settlement between the parties are also indicated in the order of this Court dated 04.9.2009 passed in MC(WPC) No. 170 of 2009, for disposing W.P(C) No. 1139 of 2005. For easy reference, the terms of settlement arrived at between the parties as reflected in the order of this Court dated 04.9.2009 passed in MC (WP ((THELAW))) No.170 of 2009 (Ref. WP(C) No. 1139/05) are quoted hereunder: